Report No. 19
22. Section 14.- No change.
23. Section 15.-
The proper place for this section is after section 17. It may be so transposed. The reference to the Regimental Debts Act, 1893, may be removed as cases under that Act are not likely to arise now.1 Reference to the Navy Act, 1957, should be added. Both these changes should be carried out in sections 16 and 17 also.
1. The Fifth Report of the Law Commission (British Statutes applicable to India), item No. 150, has already recommended the repeal of this Act and this has already been done by Ad, 57 of 1960.
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